Section 9 in The Himachal Pradesh Restitution of Mortgaged Lands Act, 1976
9. Power of the Collector to eject mortgagee.
- The Collector may, after declaring the rights of the mortgagee extinguished, eject the mortgagee and order delivery of possession of the mortgaged land to the mortgagor. In case of resistance the Collector may exercise all the powers conferred on a civil court by rules 97 and 98 of Order XXI of the Code of Civil Procedure, 1908. (5 of 1908).
